MUKUL BORAH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. D. Choudhury, learned counsel for the petitioner(s) in both the cases along with Mr. P. Das; Mr. G.N. Sahewalla, learned Senior Counsel appearing for the impleaded Respondent No.6 in WP(C) No.3789/2014 as well as Respondent No.6 in the WP(C) No.4982/2015 assisted by Ms. R. Jain; Mr. P.J. Saikia along with Mr. A.K. Gupta, learned counsel appearing for Respondent Nos.2 to 5 in both the cases. None appears for the Union of India. It appears that Union of India is a formal party in both the cases.

(2.) NUMALIGARH Refinery Limited (NRL) issued a notice for appointment of Retail Outlet dealers in North East and the same was published on 29.12.2010 in the "Assam Tribune", an English daily from Guwahati, whereby applications were invited from intending persons for appointment of dealer for Retail Outlets in Assam, Meghalaya, Manipur, Nagaland, Tripura and Arunachal Pradesh at or in the vicinity of the locations indicated therein, which also included Rangia Town.

(3.) THE petitioner, Respondent No.6 and many others submitted their applications.